YEPURI THIRAPATHAIAH Vs. PUBLIC PROSECUTOR

JUDGEMENT

(1.) The appellant/accused was convicted for the offence under Sec. 302 IPC and sentenced to life imprisonment vide judgment in S.C.No.133 of 2012 dtd. 26/2/2015 passed by the VIII Additional District and Sessions Judge, at Miryalguda. Questioning the said conviction, present appeal is filed.

(2.) P.W.1, resident of Ramapuram, has five daughters, including Kalavathi and Nagalaxmi (herein after referred as D1). Two years prior to 2011, the appellant, Kalavathi, and some relatives went to Marrigudem, the village of Malleshwar Rao (hereinafter referred as D2, who is the husband of D1), to discuss marriage proposal for D1. However, since D2 was still studying, it was agreed that the marriage would take place at a later date. Since then, D2 has been visiting D1 and her family. Kalavathi is the wife of appellant.

(3.) In March/April 2011, Kalavathi travelled to Marrigudem to work as a labourer, cutting paddy fields, and stayed there for a month. Upon her return, the appellant began suspecting that Kalavathi and D2 had engaged in an illicit affair during her stay in Marrigudem. As a result, he physically abused Kalavathi, prompting her to leave him and move back to her parents' home. She has been staying at her parents' place 3-4 months prior to the incident.